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[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

State of Haryana - Subsection

Section 56(2)(k) in The Gurugram Metropolitan Development Authority Act, 2017

(k)the form and manner in which the Chief Executive Officer shall direct the District Magistrate to remove any unauthorized development in the notified area or obstructions or encroachments under the first proviso to section 27;